Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 109 in Bharatiya Nagarik Suraksha Sanhita, 2023 109. Power to impound document, etc., produced. Any Court may, if it thinks fit, impound any document or thing produced before it under this Sanhita.[Similar to Section 104 from Old CrPC-Also Refer]
